ITEM NO.12 COURT NO.14 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).12384/2025
[Arising out of impugned final judgment and order dated 10-02-2025
in FMAT No.172/2024 passed by the High Court at Calcutta]
INDRANIL MULLICK & ORS. Petitioners
VERSUS
SHUVENDRA MULLICK Respondent
(With I.A. No.111274/2025-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 09-05-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPANKAR DATTA
HON'BLE MR. JUSTICE MANMOHAN
For Petitioner(s) :Mr. S Niranjan Reddy, Sr. Adv.
Mr. Sriram P., AOR
Mr. Ms Vishnu Shankar, Adv.
Mr. Rahul Jojo, Adv.
Mr. Siddhartha Basu, Adv.
Mr. Aditya Santosh, Adv.
Mr. Nalukettil Anandhu S Nair, Adv.
Mr. Maneesha Sunil, Adv.
For Respondent(s) :Mr. Rana Mukherjee, Sr. Adv.
Mr. Siddharth, AOR
Mr. Prateek Goyal, Adv.
Mr. Harshit Manwani, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. We are not inclined to interfere with the impugned judgment and order of
the High Court; hence, the special leave petition is dismissed.
2. Pending application(s), if any, shall stand disposed of.
(RASHMI DHYANI PANT) (RAM SUBHAG SINGH)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR